RAMBHA SINGH Vs. STATE OF U P AND 4 OTHERS
LAWS(ALL)-2018-12-177
HIGH COURT OF ALLAHABAD
Decided on December 07,2018

Rambha Singh Appellant
VERSUS
State Of U P And 4 Others Respondents

JUDGEMENT

Dinesh Kumar Singh, J. - (1.) This petition has been filed, impugning the order dated 19th May, 2018 passed by respondent no.4-District Basic Education Officer, Ballia (hereafter referred to as "BSA") whereby appointment of the petitioner on the post of Headmistress has been declared as 'invalid'.
(2.) The briefly stated facts of the case are that the post of Headmaster in Gautam Purva Madhyamik Vidyalaya, Basti Mundera, District Ballia (hereinafter referred to as "the School"), a recognized and aided School dunder the Uttar Pradesh Basic Education Act, 1972 (hereinafter referred to as "the Act, 1972") fell vacant on 30th June, 2014 due to retirement of incumbent Headmaster. It is said that the Manager of the Committee of Management of the School, Shri Sanjay Singh resigned on 24th April, 2015 and Deputy Manager, Shri Hridya Nand Singh assumed charge of Manager of Committee of Management of the School for remaining term as per resolution of the Committee dated 31st May, 2015.
(3.) The necessary papers were sent for attestation of the signatures of Shri Hridya Nand Singh as Manager of Committee of Management of the School on 31st May, 2015. However, the BSA on 6th June, 2015 approved the Signatures of Shri Hridya Nand Singh as Manager of Committee of Management of the School and, thus, recognized him as the Manager with effect from 6th June, 2015.;


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